Income Tax Appellate Tribunal - Delhi
Hamilton Technologies India Pvt. Ltd., ... vs Acit, New Delhi on 4 October, 2017
IN THE INCOME TAX APPELLATE TRIBUNAL
DELHI BENCH 'C', NEW DELHI
BEFORE SHRI H.S. SIDHU, JUDICIAL MEMBER
AND
SHRI L.P. SAHU, ACCOUNTANT MEMBER
ITA Nos. 4672 & 4673/DEL/2015
A.Yrs.: 2007-08 & 2008-09
M/S HAMILTON TECHNOLOGIES VS. ACIT, CENTRAL CIRCLE-17.
(INDIA) PVT. LTD. ARA CENTRE,
5/51, SECOND FLOOR, JHANDEWALAN,
WEA, KAROL BAGH, NEW DELHI
NEW DELHI - 110 005
(PAN: AABCH2066H)
(APPELLANT) (RESPONDENT)
Assessee by : NONE
Department by : SH. ARUN KUMAR YADAV, SR. DR
ORDER
PER H.S. SIDHU, JM:
These appeals have been filed by the Assessee against the common order dated 12.5.2015 of Ld. CIT(A)-XXVI, New Delhi relating to assessment year 2007-08 & 2008-09. Since the issues involved in these appeals are common and identical, hence, the appeals were heard together and are being disposed of by this common order for the sake of convenience.
2 The following are the common grounds raised in both the appeals:-
i) The assessment order of the AO is bad both in law and facts of the case.
ii) That the AO is not justified in imposing penalty against the company u/s. 271(1)(c) on the ground that the assessee company had furnished inaccurate particulars despite the fact that all the details were furnished at the time of assessment proceedings and nothing was concealed therefrom.
iii) The assessee company craves the right to alter, amend, add, delete or modify any of the grounds raised in the appeal.
3. Facts narrated by the revenue authorities are not disputed by both the parties, hence, the same are not repeated here for the sake of convenience.
4. In this case, Notice of hearing to the assessee was sent by the Registered AD post, which was returned back with the postal remarks "Refused". Keeping in view the facts and circumstances of the present case and the issue involved in the present Appeal, we are of the view that no useful purpose would be served to issue notice again and again to the assessee, therefore, we are deciding the present appeal exparte qua assessee, after hearing the Ld. DR and perusing the records.
5. Ld. DR relied upon the orders of the authorities below and requested that the same may be upheld.
6. We have heard the Ld. DR and perused the records especially the impugned order. After perusing the aforesaid records, we find that Ld. CIT(A) has passed the order against the principles of natural justice by way of exparte order in not providing sufficient opportunities to the assessee. Hence, in the interest of justice, the 2 issues involved in these appeals needs to be set aside to the file of the Ld. CIT(A) to decide the same afresh pass a speaking order thereon, after giving adequate opportunity of being heard to the assessee. However, the Assessee is also directed to fully cooperate with the ld. CIT(A) and produce all the documents before him to substantiate its claim and not to take any unnecessary adjournment.
7. In the result, both the Appeals filed by the Assessee stand allowed for statistical purpose.
Order pronounced in the Open Court on 04/10/2017.
Sd/- Sd/-
[L.P. SAHU] [H.S. SIDHU]
ACCOUNTANT MEMBER JUDICIAL MEMBER
Dated: 04/10/2017
*SR BHATNAGAR*
Copy forwarded to:-
1. Appellant
2. Respondent
3. CIT
4. CIT(A)
5. DR, ITAT TRUE COPY By Order,
ASSISTANT REGISTRAR
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